Himachal Pradesh High Court
M/S Stovekraft India vs Chief Commissioner Of Income Tax And on 20 June, 2017
Author: Sanjay Karol
Bench: Sanjay Karol
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 3157 of 2015.
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Decided on: 20.06.2017.
M/s Stovekraft India ....Petitioner.
Versus Chief Commissioner of Income Tax and another ...Respondents. Coram The Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice.
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge. Whether approved for reporting?1 For the petitionerr : Mr. Rakesh Thakur, Advocate.
For the respondents : Mr. Vinay Kuthiala, Senior Advocate with Ms. Vandana Kuthiala, Advocate.
Sanjay Karol, Acting Chief Justice (Oral) Mr. Rakesh Thakur, learned Counsel for the petitioner, seeks permission to withdraw the present petition. Permission granted. The petition is dismissed as withdrawn.
Pending miscellaneous application(s), if any, also stands disposed of.
(Sanjay Karol) Acting Chief Justice (Ajay Mohan Goel) Judge June 20, 2017.
(narender) 1 Whether reporters of the local papers may be allowed to see the judgment?
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